Himachal Pradesh High Court
Ajay Kumar Gupta vs Smt. Kusum Dod on 30 June, 2016
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA RSA No.441 of 2006.
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Decided on: 30th June, 2016 Ajay Kumar Gupta ....Appellant.
Versus Smt. Kusum Dod ...Respondent. Coram of The Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge. Whether approved for reporting?1 For the appellant : Mr. Karan Singh Kanwar, Advocate For the respondent :
rt Mr. N.K. Sood, Sr. Advocate with Mr. Hemant Sharma, Advocate.
Chander Bhusan Barowalia, Judge (oral).
When the present matter was taken up, the parties stated that they have settled the dispute in mediation proceedings.
Thus, they have moved an application under Order 23 Rule 3 read with section 151 of the Code of Civil Procedure, the same is Ex.C-1. As per the statement of parties, recorded separately today, the appeal is disposed of in terms of the compromise contained in application Ex.C-1.
Annexure C-1 will form part of the decree. The learned trial Court shall implement decree in letter and spirit.
2. This Court deems it proper to place on record words of appreciation to the learned Mediator for the efforts put in by him and 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 15/04/2017 20:44:07 :::HCHP 2Mr. Karan Singh Kanwar, Advocate and Mr. N.K. Sood, Senior Advocate, for the valuable assistance.
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3. The appeal and pending application (s), if any, shall stand (s) disposed of as compromised.
(Chander Bhusan Barowalia) th 30 June, 2016 Judge of (CS) rt ::: Downloaded on - 15/04/2017 20:44:07 :::HCHP